KANEHYA KUMAR SINGH Vs. STATE

JUDGEMENT

(1.) Crl.M.B.No. 10730/2014

(2.) VIDE impugned decision dated October 15, 2012, the appellant : Kanehya Kumar Singh has been held guilty of the offence of having murdered Awdhesh Kumar Mishra in the intervening night of February 14 and 15, 2010. Vide order on sentence dated October 31, 2012, he has been sentenced to undergo imprisonment life and pay fine in sum of Rs. 5,000/ - and in default to undergo simple imprisonment for one month.

(3.) SUFFICE it to state that the confessional statement made by the appellant that he strangulated the deceased because the deceased sodomized him is not admissible in evidence. That apart, the MLC Ex.PW -19/A of the appellant completely rules out he being sodomized.